REVENUE DIVISIONAL OFFICER Vs. T KESAVAPERUMAL PILLAI

JUDGEMENT

(1.) This Appeal Suit has been filed by the Referring Officer namely, the Revenue Divisional Officer, Padhmanabapuram, challenging the judgment and decree in L.A.O.P.No.138 of 1990 passed by the learned First Additional Subordinate Judge, Nagercoil.

(2.) The respondents herein are the claimants 3 to 7 in L.A.O.P.No.138 of 1990.

(3.) Mr.J.Gunaseelan Muthiah, learned Additional Government Pleader, who argued the matter on behalf of the appellant / Referring Officer, stated that the land comprised in Survey No.871/8 measuring 1 acre and 81 cents situated in Thiruvattar Village, Kalkulam Taluk, Kanyakumari District, was acquired by the Land Acquisition Officer. The compensation of Rs. 1087/- per cent was granted. Aggrieved by the same, a reference was made under Section 18 of the Land Acquisition Act, 1894 before the Land Acquisition Tribunal, namely, the First Additional Sub Court, Nagercoil. This was taken on record as L.A.O.P.No.138 of 1990. The Land Acquisition Tribunal, after considering all the evidences, had fixed a sum of Rs. 5,000/- (Rupees Five Thousand Only) per cent as compensation, without going into any details.